AMMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 6/1/2026, for the offence punishable under Ss. 8(c) read with Sec. 22(b) of NDPS Act @ under Sec. 20(b)(ii)(A) & 22(b) of NDPS Act in Crime No.750 of 2025, registered on the file of the respondent, seeks bail.

(2.) The allegation against the petitioner is that the petitioner is ranked as A3 in this case. Originally A1 was arrested with 0.040 LSD Stamp and 10 grams OG ganja. On investigation, it revealed that A1 is part of network of the drug peddlers in the city of Chennai and it revealed that totally 5 accused have been collaborated and involved in the offences. After arresting and recording the statement from other accused, it further revealed that the larger network of drug peddlers involved in Chennai city, particularly selling it into the elite groups of various professional fields. Based on the confession recorded from A1, A2 and A4, it revealed that, petitioner also actively participated in the group along with them and he also used to pay money and in this transaction, he paid Rs.9,000.00 by UPI and he was arrested at Airport while attempting to leave the country and further investigation is going on. Hence, the case.

(3.) Learned counsel appearing for the petitioner submitted that total quantity seized in this case is not a commercial quantity and the contraband seized from the petitioner is only 2 grams which is very small quantity. He further submitted that co-accused has been granted bail by this Court. Hence, he prayed to grant bail to the petitioner.